Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Assam - Subsection

Section 125(3) in Guwahati Metropolitan Development Authority Act, 1985

(3)The State Government may make such incidential or consequential orders as may appear to it to be necessary for giving effect to the order made under sub-section (2) of this Section.